GOPAL NAIK PANVELKAR Vs. MEMBER SECRETARY

JUDGEMENT

(1.) Heard Mr. Shivan Desai for the appellant and Mr. Somnath Karpe for respondent no.2.

(2.) The appellant, whose lands were acquired, appeals the judgment and award dtd. 17/2/2016 made in Land Acquisition Case No.34/2010 by the Reference Court, rejecting the reference and declining any enhancement.

(3.) By Notification dtd. 14/11/2005 under Sec. 4 of the Land Acquisition Act, 1894 (said Act), the following lands in which the appellant claimed interest were proposed to be acquired: